CITICORP MARUTI FINANCE LIMITED Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Section 391 to 394 of the Companies Act, 1956 by Citicorp Maruti Finance Limited (hereinafter referred to as Petitioner / Transferor Company), in respect of a Scheme of Amalgamation (Scheme for short) between the said Petitioner Company and Citicorp Finance (India) Limited (hereinafter referred to as Transferee Company). As per the scheme, the Petitioner Company is proposed to be merged in the Transferee Company.

(2.) The registered office of the Petitioner Company is situated in New Delhi, within the jurisdiction of this Court. The registered office of the Transferee Company is situated in Mumbai. High Court of Bombay has allowed the Application filed by the Transferee Company vide order dated 24.08.2012. The present petition has been filed only by Transferor Company.

(3.) Details with regard to the date of incorporation of Petitioner Company and Transferee Company, their authorized, issued, subscribed and paid up capital have been given in the petition.